V.SELVARAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the respondents to issue Public Distribution System Card(Ration Card) to the Petitioner, so as to enable the Petitioner to receive rice a n d other products supplied by Public Distribution System by considering his representation dtd. 15/10/2018 within the time stipulated by this Court.

(2.) Heard the learned counsel appearing on either side and perused the materials place before this Court.

(3.) The case of the Petitioner is that he employed as Special Sub-Inspector of Police retired from service on attaining the age of superannuation on 31/3/2009. He would further submit that his wife died during the year 2012 and two daughters got married and hence their names have been removed from the ration card and the Petitioner's name alone was in the ration card and in the year 2018, the Petitioner was issued with smart ration card. While so, on 6/9/2018, when the Petitioner approached the fourth respondent to get rice and other things, it was informed that the ration card was cancelled. Hence the Petitioner submitted a representation to the second respondent which has been forwarded to the third respondent and the third respondent in turn, on 17/10/208 directed the Petitioner to furnish relevant and necessary documents to consider his claim for ration card. Even after receipt of such documents, there is no response from the third respondent for issuing a ration card.